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Madhya Pradesh High Court judgments

47,658 judgments · page 1,204 of 2,383

High Courts17 Feb 2010Allowed

Bupendra Kumar Vs State of M.P.

Madhya Pradesh High Court · (2010) 3 MPJR 189

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 161, 165APrevention of Corruption Act, 1988 — Section 5(1), 6
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High Courts16 Feb 2010

Anand Selot Vs Chief Secretary, Govt. of M.P. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 1357

Constitution of India, 1950 — Article 226, 309Life Insurance Corporation (Staff) Regulations, 1960 — Regulation 25Madhya Pradesh Public Works Department are governed by the Madhya Pradesh Public Works Department Engineer-in-Chief and Chief Engineers Recruitment and Conditions of Service Rules, 1983 — Rule 4
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High Courts15 Feb 2010Allowed

Mehfooz Khan Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) 2 MPJR 302

Madhya Pradesh Panchayat Raj Adhiniyam, 1993 — Section 69(1)Madhya Pradesh Panchayat Services (Discipline and Appeal) Rules, 1999 — Rule 3I, 4, 5, 7
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High Courts14 Feb 2010Allowed

S.B. Mirza Vs Narottam Khare and Another

Madhya Pradesh High Court · (2010) 02 MP CK 0028

Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 151, 197, 200Penal Code, 1860 (IPC) — Section 294, 342Public Gambling Act, 1867 — Section 13
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High Courts11 Feb 2010

Umesh Kumar Vs State of M.P.

Madhya Pradesh High Court · (2011) 3 Crimes 428

Criminal Procedure Code, 1973 (CrPC) — Section 433Prevention of Food Adulteration Act, 1954 — Section 16, 16(1)(A)(1), 7, 7(1)
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High Courts11 Feb 2010Dismissed

Vishwanath Ghosh Vs Ramesh Chandra Sindhi

Madhya Pradesh High Court · (2010) 2 MPJR 339 : (2010) 4 MPLJ 99 : (2011) 2 RCR(Civil) 418 : (2011) 2 RCR(Civil) 418 : (2011) 1 RCR(Criminal) 492 : (2011) 1 RCR(Criminal) 492

Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Negotiable Instruments Act, 1881 (NI) — Section 138, 142
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High Courts11 Feb 2010Dismissed

Shriniwas Tiwari Vs Raj Kumar Urmalia and Ors

Madhya Pradesh High Court · (2010) ILR (MP) 1761 : (2010) 5 MPHT 212

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11Conduct of Elections Rules, 1961 — Rule 54A, 56, 56A, 63, 63(2)Representation of the People Act, 1951 — Section 100(1), 8, 83(1), 87
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